Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Tamilnadu - Subsection Section 6(4) in Tamil Nadu Pension Rules, 1978 (4)The pension sanctioned under these rules shall not be reduced although proof of die service having been not satisfactory may come to the notice of the pension sanctioning authority subsequent to the sanction of pension.
